Ganpat Lal vs State Of Rajasthan ...
2026 Latest Caselaw 3077 Raj

Rajasthan High Court - Jodhpur

Ganpat Lal vs State Of Rajasthan ... on 24 February, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:9747-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Habeas Corpus Petition No. 80/2026

Ganpat Lal S/o Koja Ram, Aged About 29 Years, R/o Village
Jakhal, Police Station Sanchore, District Jalore (Raj.).
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       The Inspector Genral Of Police, Jodhpur Range, Jodhpur.
3.       The Superintendent Of Police, Jalore.
4.       S.h.o. Police Station Sanchore, District Jalore.
5.       S.h.o. Police Station Karda, District Jalore.
6.       Choga Ram S/o Shri Harusk Ram, R/o Village Kotda Police
         Station Karda Tehsil Raniwada District Jalore (Raj.).
7.       Anil S/o Choga Ram, R/o Village Kotda Police Station
         Karda Tehsil Raniwada District Jalore (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Jagdish Kumar Vishnoi
For Respondent(s)           :     Mr. Deepak Choudhary, GA-cum-AAG
                                  with Mr. K.S. Kumpawat
                                  Mr. Puneet Jangu
                                  Mr. Vagaram, ASI Police Station
                                  Karda, District Jalore



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

24/02/2026

Heard learned counsel for the parties.

The present habeas corpus petition has been filed by the

petitioner, who claims to be husband of the corpus Mst. 'G' as they

have solemnized marriage. It has been stated that the corpus Mst.

'G' is in the illegal detention of the respondent Nos.6 and 7.

(Uploaded on 24/02/2026 at 05:05:15 PM)

[2026:RJ-JD:9747-DB] (2 of 2) [HC-80/2026]

In pursuance of the directions issued by this Court, the

corpus Mst. 'G' has been produced before us.

We have conferred with the corpus. She has stated that she

is 20 years of age and has studied upto Bachelor of Arts. She

understands her well-being quite well. She has stated that she is

not in any illegal detention of the private respondents, who are

her parents. She has stated that she does not want to go with the

present petitioner. It is also stated that she is living with her

parents on her own free will.

We have considered the submissions made before us.

In the considered opinion of this Court, the corpus Mst. 'G' is

a mature educated girl and understands her well-being quite well.

Since she is living with her parents on her own free will, she is not

in any illegal detention.

There is no force in the present habeas corpus petition, the

same is, hereby, dismissed.

However, in pursuance of the order dated 12.02.2026, the

amount of Rs.25,000/- deposited by the petitioner is forfeited and

the demand draft annexed with the present petition be deposited

in the name of Child Secretariat (Bank Account

No.50200115050862, IFSC - HDFC0005113).

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

6-Payal/-

(Uploaded on 24/02/2026 at 05:05:15 PM)

Powered by TCPDF (www.tcpdf.org)